Section 10(2)(c) in The Orissa Legal Aid to the Poor Rules, 1975

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State of Odisha - Subsection

Section 10(2)(c) in The Orissa Legal Aid to the Poor Rules, 1975

(c)pay a lump sum-

(i)of Rs. 75 where the litigation is in any Court other than the High Court, and

(ii)of Rs. 200 where the litigation is in the High Court, to the party for defraying his expenses in connection with the litigation.